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Judgment
12 paragraphs · 196 wordsDinesh Mehta, J
By way of the present contempt petition, the petitioner has prayed that the proceedings of contempt be initiated against the respondents as they have violated the interim order dated 03.03.2015 passed by this Court.
Learned counsel for the petitioner argued that inspite of the order passed by this Court in petitioner’s favour, the respondents have passed fresh order dated 02.01.2017 and have transferred the petitioner from Rajsamand to Ganganagar.
Heard learned counsel for the petitioner.
The interim order dated 03.03.2015 passed by this Court reads thus::
“Heard.
Issue notice of the writ petition returnable in four weeks.
In the meantime, if the petitioner has not been relieved so far, he shall not be relieved in pursuance of the order Annex.7 dated 18.2.2015.”
In the opinion of this Court, the interim order as noted above does not preclude the respondents from passing a fresh order. That apart the fresh transfer order has been passed after about two years of the earlier transfer.
No contempt is made out.
Notice of contempt issued to the respondent no.1 is hereby discharged.
The contempt petition is dismissed for statistical purposes.